Reliance General Insurance Co. ... vs Karamat Hussain And Anr
2021 Latest Caselaw 65 j&K

                                                                                           S. No. 106
                               HIGH COURT OF JAMMU AND KASHMIR
                                              AT JAMMU
                                                 (Through Video Conference)

                                                                  Mac App No. 10/2021
                                                                  CM No. 786/2021

        Reliance General Insurance Co. Ltd.                               ...Appellant/Petitioner(s)

                       Through :- Mr. Vishnu Gupta, Advocate
                      v/s           <




        Karamat Hussain and anr.
        't
                                                            .....Respondent (s)

                                    Through :- None
        Coram:                 HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                        (Through Video Conference from High Court Jammu)

                                                          ORDER

04.02.2021

Mac App No. 10/2021

Issue notice to the respondents. Requisite steps for service within one

week.

List on 29.03.2021.

CM No. 786/2021

Subject to appellant's deposit of entire award amount along with interest

with the Registry of this Court within a period of six weeks, the operation of

impugned judgment and award dated 25.11.2020 passed by the Motor Accidents

Claim Tribunal, Rajouri shall stay. On deposit, the same shall be kept in a fixed

deposit initially for a period of six months.

CM stands disposed of.

(RAJNESH OSWAL) JUDGE JAMMU 04.02.2021 Rakesh RAKESH KUMAR 2021.02.05 11:22 I attest to the accuracy and integrity of this document